Punjab-Haryana High Court
Lalji Shukla vs State Of Haryana on 11 November, 2010
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No. M- 31680 of 2010 (O&M)
Date of Decision: November 11, 2010
Lalji Shukla ........Petitioner
Versus
State of Haryana ........Respondent
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CORAM : HON'BLE MRS. JUSTICE SABINA
Present : Mr. Jasbir Mor, Advocate,
for the petitioner.
Ms. Latika Rai, AAG, Haryana.
SABINA, J.
Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') for grant of regular bail in case FIR No.290 dated 15.9.2009, under Sections 366-A/372/373/376/120-B of Indian Penal Code, registered at Police Station Pehowa, District Kurukshetra.
Learned counsel for the petitioner has submitted that the petitioner is in custody for the last one year.
Learned State counsel, on the instructions from ASI Ishwar Singh, has submitted that now the case is listed for recording of the statement of the petitioner under Section 313 Cr.P.C. on 12.11.2010.
In these circumstances, no ground for grant of bail to the petitioner at this stage is made out.
Petition stands disposed of accordingly.
(SABINA)
November 11, 2010 JUDGE
Anand